30. The record of the case for transmission to the Supreme Court shall, subject to special direction, if any, in a particular case, include the judgment of the High Court, the certificate granted, if any, the copy of the petition of appeal received from the Supreme Court, the papers already printed or typed in the paper book of the High Court stage, subject to the inclusion or exclusion of any paper in accordance with the list settled by the Registrar as per Rule 28 supra.
